SHARADA SAWANI Vs. STATE OF M P

JUDGEMENT

(1.) This is a petition under Art. 226 of the Constitution of India whereby the petitioner has sought quashing of the notice of demand/recovery dated 18-7-1985 issued by the respondent No. 2 and other appropriate reliefs in the circumstances.

(2.) The material facts leading to this petition, briefly stated, are as follows :-

(3.) The petitioner submitted her tender-form for purchase of Tendu leaves in respect of Tendu Patta Unit No. 19/B, Bisali. Her tender was for Rs. 2,40,500/-, which, being the highest tender received for the said unit, was accepted by the Conservator of Forests, Indore, who by letter dated 6-4-85 (Annexure-'A') appointed her as purchaser and directed her to execute an agreement of purchase after depositing the security amount of Rs. 60,125/- within 15 days. But even before expiry of 15 days, the State Government by another notice dated 9-4-1985 published in 'Nai Duniya' daily dated 12-4-85 advertised sale by a fresh auction of the same Tendu Patta Unit. In response to this subsequent notice inviting bids from the prospective purchasers, the highest bid submitted was of Rs. 2,26,000/- which was less than what was offered by the petitioner in response to the earlier tender notice.